Edwin Masih vs State Of Punjab
2023 Latest Caselaw 19497 P&H

                                                    Neutral Citation No:=2023:PHHC:143878




                                                             2023:PHHC:143878



CRM-M-31373-2023                                                      ::1::

285


 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                     CRM-M-31373-2023 (O & M)
                     Date of decision: 08.11.2023
Edwin Masih                                                   ...... Petitioner

           V/s
State of Punjab                                                  ...Respondent

CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:     Mr. Akhil Dadwal, Advocate, for the petitioner.

             Mr. Harkanwar Jeet Singh, AAG, Punjab.
             *****

JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner states that he wishes to

withdraw this petition in view of the judgment in 'Lovesh versus State

(NCT of Delhi) 2012 (4) RCR (Criminal) 240', wherein it has been held

that ordinarily, a proclaimed offender is not entitled for the grant of

anticipatory bail.

Ordered accordingly.

The petitioner is directed to surrender before the Trial Court

immediately.

                                                ( JASJIT SINGH BEDI)
November 08, 2023                                    JUDGE
sukhpreet

                     Whether speaking/reasoned         : Yes/No
                     Whether reportable                : Yes/No

Neutral Citation No:=2023:PHHC:143878

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